- (1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of admission.
(2.) Petitioners in this writ application have sought for a direction upon the respondents, particularly Respondent No. 6, to consider the case of the petitioners for their appointment to the post of teachers in the primary schools in view of the fact that they have been selected by the Jharkhand Public Service Commission which has also made a recommendation in their favour.
(3.) The controversy raised by the respondent State Government is based upon their contention that the institute from where the petitioners had obtained their B.Ed. Certificates, was declared as a fake institute.;